SHREE FILLING STATIONS Vs. BHARAT PETROLEUM

JUDGEMENT

(1.) application has been preferred by the applicant for appointment of a fresh Arbitrator on account of the fact that the Arbitrator appointed by the co-ordinate Bench of this Court vide order dtd. 6/9/2021 passed in S.B. Civil Arbitration Application No.35/2020, has expressed his inability to act as an Arbitrator.

(2.) Vide order dtd. 6/9/2021, Hon'ble Mr. Justice N.P. Gupta (Retired) was appointed as an Arbitrator in the proceedings but, vide letter dtd. 3/3/2022 received by the Registry, Hon'ble Mr. Justice N.P. Gupta (Retired) has expressed his inability to act as an Arbitrator in the present case. Resultantly, a fresh Arbitrator needs to be appointed in terms of the order passed by the co-ordinate Bench of this Court on 6/9/2021.

(3.) Mr. Vinay Kothari, learned counsel for the respondents has not objected to the application preferred by the applicant.